ISHWARBHAI BALDEVDAS AGRAWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS in both the matters common question and inter connected questions are arising for consideration, the same are considered simultaneously.

(2.) SPECIAL Civil Application No.4020 of 2001 has been preferred by the petitioner; wherein, the appropriate writ for declaring the action of the respondent Nos. 2 and 3 for not considering the case of the petitioner at par with Chiranjilal Bhagwandas as illegal and arbitrary is prayed and it is also prayed that the petitioner be alloted two shops instead of one at par with Chiranjilal Bhagwandas.

(3.) I have heard Mr.Jayant P.Bhatt learned counsel appearing for the petitioners in both the petitions, Mr.Dhawan M.Jayswal, learned A.G.P. appearing for the State Authority and Ms.Archana Acharya for respondent No.3- Ambaji Trust.